Section 24(4) in Punjab Water Supply and Sewerage Board Act, 1976
(4)[ Notwithstanding anything contained in sub-section (1), -(i)where a resolution for deposing such cost in advance is passed by a local authority, or(ii)where the Government, after giving to a local authority an opportunity of showing cause, directs that local authority to deposit such cost in advance,the local authority which passes the resolution or to which a direction is issued, as the case may be, shall deposit such cost of the scheme with the Board in advance in such manner as may be prescribed :Provided that no such direction shall be issued unless it is in public interest to do so and if the scheme is not finally executed by the Board within the period agreed upon between the local authority and the Board before depositing the cost, the Board shall, except where the inability to finally execute is by reason of force majeure, pay to the local authority, from the date of deposit of costs of the scheme with the Board, interest at the bank rate plus two per cent per annum on the unspent balance of the local authority.] [Substituted by Punjab Act 31 of 1978.]Explanation. - The cost relating to the investigation, preparation and execution of any scheme by the Board shall include all incidental expenses incurred by the Board in connection therewith.
